The following moneys may be recovered under this Act in the same manner as an arrear of land revenue, namely:-- (a) rent, fees and royalties due to the Government for use or occupation of land or water or any product of land; (b) all moneys falling due to the Government under any grant, lease or contract which provides that they shall be re-coverable as arrears of land revenue; (c) all sums declared by this Act or any other law for the time being in force to be recoverable as an arrear of land revenue.Open in Lexace · Ask the AI about this section
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